RAMZAN HANIFBHAI QURESHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ADMIT. Ms. Jirga Jhaveri, learned Assistant Government Pleader waives service of notice of admission on behalf of respondents. Though the appeal is listed for admission, with the consent of the learned counsel for the parties, we have taken up the appeal for final disposal today itself.

(2.) We have heard Mr. N.D. Nanavaty, learned Senior counsel assisted by Mr. Mitesh R. Amin, learned counsel appearing for the appellant and Ms. Jirga Jhaveri, learned Assistant Government Pleader appearing for the respondents. The learned Assistant Government Pleader has also produced the records.

(3.) By way of this Intra-Court Letters Patent Appeal, the appellant Ramzan Hanifbhai Qureshi (Gandhi) - original petitioner No.1 has challenged the judgment and order dated 12.3.2012 passed by the learned Single Judge in Special Civil Application No.14921 of 2011 by which the learned Single Judge has dismissed the writ petition so far as the appellant, the petitioner No.1 in the writ petition is concerned. Hence, this Letters Patent Appeal is confined only to the aforesaid appellant, original petitioner No.1.